Section 6 in The Haryana Clinical Establishments (Registration and Regulation) Rules, 2018
6. Functions and powers of authority.
(1)The authority shall perform the following functions, namely:-(a)to grant, renew, suspend or cancel registration of any clinical establishments;(b)to enforce compliance of the provisions of the Act and rules made there under;(c)to investigate complaints of breach of the provisions of the Act or the rules made there under and to take immediate action;(d)to prepare and submit quarterly report containing details of number and nature of provisional and permanent registration certificate issued, including those cancelled, suspended or rejected to the State Council;(e)to report to the State Council on a quarterly basis on action taken against non-registered clinical establishments operational in violation of the Act;(2)The authority shall, for the purposes of discharging its functions under this Act, have the same powers as are vested in a Civil court under the Code of Civil Procedure, 1908(Central Act 5 of 1908), in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document or other electronic records or other material objective producible as evidence;(c)receiving evidence on affidavits;(d)requisitioning of any public record;(e)issuing commission for the examination of witnesses or documents;(f)reviewing its decisions, directions and orders;(g)dismissing an application for default or deciding it exparte.
